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The Court of Judicial Commissioner (JC) convicted 11 accused in connection with a matter of a gang rape of a student of National University of Study and Research in Law, Ranchi on Wednesday. The facts of the case were that the Victim and her friend were waiting in a nearby bus stop. The said accused persons forcibly abducts the victim and commit the inhuman heinous act. The said victim fled away and gave complaint to the nearest police station. In her complaint she mentioned 12 accused as one of them being a minor the court transfers the matter to the Juvenile Justice Board.
On the prosecution side, submitted 21 witnesses including the oral testimony of the victim and her friend. Furthermore, they have also submitted the DNA profiles, medical evidences and detail material recordings in support of their contentions. JC Navneet Kumar convicted the said 11 accused under sections 376D, 366, 342, 379, 411, 323 and 120B of the Indian Penal Code. The said convicted accused namely Sunil Munda, Sandip Tirkey, Ajay Munda, Rajan Oroan, Kuldip Oraon, Sunil Oraon, Naveen Oraon, Basant Kacchap, Ravi Oraon, Rohit Oraon and Rishi Tirkey.
Many of the lawyers in the Ranchi city and Sanjay Vidrohi, former GS of Ranchi District Bar Association welcomed the verdict given by the JC. Still the JC haven’t sentenced the accused but the matter has been posted on Monday for sentencing. Currently, the accused are lodged in Birsa Munda Central Jail and were produced to the court for proceedings via video conferencing. Due to rise in rape cases in India the courts have taken a big leap in granting serious punishments to the accused to safeguard the society. This shall be taken in a positive note and can be a possibility of amending the relevant statutes for stringent punishments for similar acts in the future.
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